VIRENDER PAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is an application filed by one Virender Pal under Section 438 of the Criminal Procedure Code praying for anticipatory bail in case FIR No.158/12 registered in P.S. Model Town under Section 498A/406 of the Indian Penal Code.

(2.) ACCORDING to the FIR, the applicant married Geeta Rajeshwari, the complainant on 12.03.2011. The father of the complainant had spent a huge amount of money in the marriage and in giving dowry articles to the applicant. After the marriage also, the in-laws of the complainant were pressurizing the father of the complainant to give a sum of Rs.2 lacs and a car. When the complainant brought up this issue with the accused/applicant, there was no support from him; on the contrary he abused the parents of the complainant. There was also ill-treatment of the complainant and one such instance given in the FIR is the abuse which the complainant had to face from her husband, the applicant herein, when she allegedly did not cover her face in the presence of the elder brother of the applicant. There was also physical abuse and even an attempt to burn the complainant by the husband as well as her in-laws was made. The complainant was hospitalized on account of the physical abuse. In the FIR, the complainant has further stated that after discharge she was sent to the parental home by the police and that all her costly clothes and jewellery remained in the house of her husband.

(3.) THE applicant moved a bail application before the Sessions Judge, Rohini Courts. It was pleaded by the applicant that a compromise had been arrived at between the parties on 28.03.2013. However, the prosecution pointed out that even after the alleged compromise, the anticipatory bail application filed by the applicant before the High Court was dismissed by order dated 04.04.2013. The Sessions Judge, accordingly, dismissed the anticipatory bail application by order dated 14.05.2013.